Section 51 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
51. Septic tank.
(1)No septic tank shall be located -(i)at a distance of less than 25 metres, from a dwelling house or any other building used for human habitation or for work or recreation or within a public thoroughfare;(ii)within 30 metres from any percolation well, water-course or stream used or likely to be used for drinking or domestic purposes or for manufacture or preparation of any article of food or drink for human consumption and it shall be readily accessible so as to permit cleaning operations being carried out without interference with the operation of any water borne sanitary installation as a whole.(2)Every septic tank intended to serve a population of 24 or more persons shall be constructed into two separate compartments so that one compartment when required can be put out of use for cleaning purposes. The capacity of every compartment of the septic tank shall be 2½ times the total water supply allowance for the total number of residents of the buildings.(3)Every inlet pipe into a septic tank shall be effectively trapped.(4)The design of septic tank shall he in accordance with I.S.I specifications No. I.S. 2470 Part (1) - 1968 and I.S. 2470 (Part II) - 1971 Code of Practice for design and construction of septic tanks.
